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[Cites 0, Cited by 0] [Section 49B] [Entire Act]

State of Tamilnadu - Subsection

Section 49B(2) in Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959

(2)The executive officer or the Chairman of Board of Trustees shall forthwith submit a report of the action taken by him under sub-section (1) to the Commissioner, Joint Commissioner, Deputy Commissioner or Assistant Commissioner, as the case may be.